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[Cites 0, Cited by 0] [Section 3(14)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(14)(e) in The Gujarat Industrial Relations Act, 1946

(e)[ where the owner of any undertaking in the course of or for the purpose of conducting the undertaking entrusts the execution of the whole or any part of any work which is ordinarily a part of the undertaking, to any person otherwise than as the servant or agent of the owner, the owner of the undertaking;] [Sub-clause (e) was substituted for the original by Gujarat 8 of 1962, section 2(ii).]